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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(2) in The Himachal Pradesh Debt Reduction Act, 1976

(2)A person to whom a statement of account has been submitted under sub-section (1) shall not be bound to acknowledge or deny its corrections and his failure to protest shall not, by itself, be deemed to be an admission of the correctness of the account.